T.M. PRASHANTH KUMAR Vs. SUGGALADEVI

JUDGEMENT

(1.) Parties along with their counsel are present. This appeal has been filed against judgment and decree dtd. 8/6/2022 passed by the Family Court, Davanagere in M.C.No.354/2018 by which the petition filed by the husband under Sec. 13 of the Hindu Marriage Act, 1955 has been dismissed.

(2.) When the matter is taken up today, learned counsel for the parties submit that the dispute has been amicably resolved between the parties.

(3.) In this connection, attention has been invited to the memorandum of settlement. The terms and conditions of settlement read as under: